STATE OF TRIPURA & ORS. Vs. NIKHIL RANJAN CHAKRABORTY & ORS.

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) These appeals challenge the common Judgment and Order dated 30.08.2012 passed by the Division Bench of Guwahati High Court, Agartala Bench dismissing Writ Appeal Nos.62, 63 and 64 of 2012 and confirming the decision of the Single Judge in Writ Petition (Civil) Nos.104, 105, 106, 153 and 181 of 201

(3.) The Tripura Civil Service Rules, 1967 (hereinafter referred to as the "Rules") made in exercise of power conferred by Article 309 of the Constitution, deal inter alia with constitution of Tripura Civil Service and its classification. Part III deals with "Method of Recruitment" while Part-V deals with "Recruitment by Selection". Rule 13 contemplates constitution of a "Selection Committee" to consider from time to time the cases of officers eligible to be considered for selection. Under Schedule IV to the Rules, names of posts are set out which are feeder posts for Tripura Civil Service.